Subodh Kumar Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 844 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 1102 of 2010
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Subodh Kumar Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Tirthankar Bose, Advocate For the State : Mr. Tapas Roy, A.P.P. For the Opp. Party No. 2 : Mr. Aishwarya Prakash, Advocate

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Order No. 09: Dated: 3rd March, 2022 Learned counsel for the parties is present. Let a status report be called for from the concerned Court regarding the status of the case in the light of the judgment passed by the Hon'ble Supreme Court in the case of Asian Resurfacing of Road Agency Private Ltd. & Another Versus C.B.I. reported in (2018) 16 SCC 299. The report must be received within eight weeks from the date of receipt of this order.

Let this order be communicated either through the FAX or Email.

(Navneet Kumar, J.) MM